01Facts
The petitioner obtained permission from the first respondent to conduct a cricket tournament at Sri Rama Mandira Playground, Rajajinagar, on 5 and 6 November 2026, paid the prescribed fee, and secured other approvals.
pp. 3–6The first respondent withdrew the permission by endorsement dated 3 November 2026.
pp. 3–6The respondents attributed the withdrawal to the petitioner’s request to use the ground on 7 November and the need to make it available that day for firecracker vendors under a subsequently issued GBA SOP.
pp. 3–6The petitioner sought permission to continue the tournament, representing that it would conclude by 10 p.m. on 7 November and that floodlights would remain available for the vendors thereafter.
pp. 3–602Issues
i.1. Whether the petitioner should be permitted to continue the tournament notwithstanding the endorsement withdrawing permission.
pp. 3–7ii.2. Whether the tournament could be accommodated while preserving the first respondent’s ability to make the playground available for firecracker stalls.
pp. 5–703Law Applied
The petition invoked Articles 226 and 227 of the Constitution of India.
p. 2The Court did not cite any statute, precedent, or specific legal test. Its reasoning rested on the need for the first respondent to act reasonably in managing the competing uses of the playground, together with the petitioner’s undertakings regarding the tournament’s completion time and continuation of the floodlight arrangement.
pp. 6–704Reasoning
The Court considered that the first respondent could have handled the situation more reasonably, particularly because the SOP for firecracker sales was issued after the original permission and the petitioner was already conducting the tournament when the withdrawal was served.
pp. 5–6It concluded that both uses could be accommodated: the petitioner could finish the tournament by 10 p.m. on 7 November, while leaving the floodlights in place at his cost so vendors could enter and prepare their stalls afterwards.
pp. 6–705Holding
The petition was disposed of with a direction that the first respondent permit the petitioner to continue the tournament until 10 p.m. on 7 November 2026, notwithstanding the withdrawal endorsement.
pp. 7–8The petitioner was required to conclude the tournament by that time and, if it continued on 7 November, maintain the floodlight arrangement at his cost until the early hours of 8 November.
pp. 7–8The first respondent was directed not to demand further payments, and the petitioner could resume the event immediately.
pp. 7–8Original Court PDF
SANTOSH AvsASSISTANT EXECUTIVE ENGINEER
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